TARA RAMKISHAN RAJPUT Vs. CEO

JUDGEMENT

(1.) This Writ Petition under Article 226 of the Constitution of India is filed praying for the following substantive reliefs:-

(2.) We may observe that the grievance of the Petitioner is in regard to the non- payment of the arrears of transit rent by the developer M/s S.K. Enterprises inspite of her being an eligible tenant as per Annexure-II and further the inaction of Respondent Nos. 1 and 2 in not considering/ deciding the letter/ representation dtd. 18/8/2025 filed by the Petitioner before Respondent Nos. 1 and 2 in respect thereof. The Petitioner is a senior citizen aged 85 years and has not received transit rent from January 2018 to March 2025 and thereafter has also not received possession of her tenement.

(3.) These are the actions which are required to be taken by the appropriate Competent Authority of Slum Rehabilitation Authority. In such context we may refer to the recent decision of this Court in Om Shri Sai SRA Co-operative Housing Society Vs. State of Maharashtra and others[Writ Petition No.3140 of 2019, decided on 23/12/2025], wherein to address such grievance of the slum dwellers, a Special Cell has been formed by the Slum Rehabilitation Authority (SRA), which will determine such issues, as canvassed by the Petitioner. The factual aspects in the petition can be gone into, including deciding the issues of non-payment of transit rent. It would be convenient to refer to the following observations made in the Om Shri Sai SRA Co-operative Housing Society Vs. State of Maharashtra and others (supra) :